Lokendra vs State Of M.P.
2023 Latest Caselaw 2516 MP

                                  1
 IN     THE      HIGH COURT OF MADHYA PRADESH
                       AT GWALIOR
                   BEFORE LOK ADALAT
       HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                             &
             SHRI DILEEP AWASTHI, ADVOCATE.
                   ON THE 11 th OF FEBRUARY, 2023
                  CRIMINAL APPEAL No. 743 of 2013

BETWEEN:-
1.    LOKENDRA S/O SHRI GOPILAL MEENA, AGED
      ABOUT 26 YEARS, GRAM JAINI THANA MANPUR
      SHEOPUR (MADHYA PRADESH)

2.    HARISHANKAR @ SHANKAR S/O BADRILAL,
      AGED ABOUT 32 YEARS, GRAM JAINI,TEH.-
      MANPUR,SHEOPUR (MADHYA PRADESH)

3.    RADHESHYAM S/O GOPILAL, AGED ABOUT 46
      YEAR S , OCCUPATION: AGRICULTURIST GRAM
      JAINI,TEH.-MANPUR,SHEOPUR        (MADHYA
      PRADESH)

                                                              .....APPELLANT
(BY SHRI ANSHU GUPTA- ADVOCATE )

AND
STATE OF M.P. TH: P.S.MANPUR SHEOPUR (MADHYA
PRADESH)

                                                           .....RESPONDENTS
(BY SHRI V.P.S. TOMAR-PANEL LAWYER FOR THE RESPONDENT/STATE)
BY SHRI JYOTIRMAY SHARMA- ADVOCATE FOR THE COMPLAINANT )

      This appeal coming on for conciliation this day, the Bench passed the
following:
                                   ORDER

Appellants No.1 Lokendra S/o Gopilal Meena, No.2 Harishankar @ Shankar S/o Badrilal, No.3 Radheshyam S/o Gopilal Meena, resident of village Jaini, P.S. Manpur, Distt. Sheopur (MP) are present in person in Lok Adalat.

Complainant Ramlakhan S/o Ramcharan is present in person in Lok Adalat.

Aforesaid accused as well as complainant are identified by their respective Advocates.

The criminal appeal has been filed by the appellants under Section 374 of Cr.P.C. against the judgment dated 13.08.2013 passed by the Sessions Judge, District Sheopur in S.T. No.06/2012, whereby the appellants have been convicted for the offence punishable under Sections 325, 323/34, 325/34 & 323 of IPC for 1-1 year R.I. each and 3-3 months RI each with fine of Rs.2000- 2000/- each with default stipulation.

Both the parties have jointly submitted that they have compromised and do not wish to pursue this matter further. Complainant Ramlakhan has stated that his father Ramcharan has died. The death certificate has been filed.

As both the parties are present in person in Lok Adalat and the charge framed against the appellants is under Sections 325, 323/34, 325/34 & 323 of IPC, the parties are permitted to compromise the matter. The judgment dated 13.08.2013 passed by Sessions Judge, Sheopur in Sessions Case No.06/2012 is hereby set aside in the light of the compromise. Appellants stand acquitted and their bail bonds are discharged.

This criminal appeal stands disposed of in terms of the compromise arrived at between the parties.

  (DEEPAK KUMAR AGARWAL)                                  (DILEEP AWASTHI .)
           MEMBER                                            MEMBER
Van


                 VANDANA VERMA
                 2023.02.13 13:06:47
                 -08'00'